GANGAPPA, Vs. IBRAHIM,

JUDGEMENT

(1.) THESE appeals are by the claimants seeking enhancement of compensation awarded by the Tribunal.

(2.) AS these appeals arise out of the very same road traffic accident and common judgment of the Tribunal they are heard together and disposed of by this common judgment.

(3.) AS there is no dispute between the parties regarding death of two persons and injuries sustained by four persons in the road traffic accident occurred on 29.01.2002 due to rash and negligent driving of the truck bearing Reg.No.KA -22/A -8751 by its driver and liability of the insurer of the said truck, the only point that remains for consideration is: